Sri Sheshnaika vs Smt Shilpa
2024 Latest Caselaw 3689 Kant

Karnataka High Court

Sri Sheshnaika vs Smt Shilpa on 7 February, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                    -1-
                                                                 NC: 2024:KHC:5212
                                                              RPFC No. 119 of 2015
                                                          C/W RPFC No. 120 of 2015



                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                                BEFORE
                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                REV.PET FAMILY COURT NO. 119 OF 2015
                                                    C/W
                                REV.PET FAMILY COURT NO. 120 OF 2015


                       IN RPFC.No.119/2015:

                       BETWEEN:

                       1.    SRI SHESHNAIKA
                             S/O SRI.SHYAMA NAIKA
                             AGED ABOUT 28 YEARS,
                             R/O.MALLAPURA VILLAGE,
                             SHIKARIPURA TALLUK,
                             SHIVAMOGGA DISTRICT

                                                                      ...PETITIONER
                       (BY SRI. BRIJESH PATIL.,ADVOCATE)

Digitally signed by    AND:
RAMYA D
Location: HIGH COURT
OF KARNATAKA           1.    SMT SHILPA
                             W/O SRI. SHESHNAIKA
                             AGED ABOUT 24 YEARS,

                       2.    BABY DIVYA
                             D/O SRI. SHESHNAIKA
                             AGED ABOUT 4 YEARS,
                             (MINOR REPRESENTED BY HER MOTHER
                             RESPONDENT No.1)

                             BOTH ARE:-
                             RESIDING IN C/O. RATHNAMMA
                             W/O LATE RAMESH NAIKA
                             -2-
                                         NC: 2024:KHC:5212
                                      RPFC No. 119 of 2015
                                  C/W RPFC No. 120 of 2015



     2ND CROSS, HANUMANTHA NAGARA
     SHIVAMOGGA-577201
                                           ...RESPONDENTS

(BY SRI. M G KANTHARAJAPPA., ADVOCATE FOR R-1;
    R-2 IS MINOR REPRESENTED BY R-1)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY
COURTS ACT., PRAYING TO CALL FOR RECORDS FROM THE IN
CRL.MISC.71/2013 PENDING BEFORE FAMILY COURT JUDGE
SHIMOGA AND SET ASIDE THE JUDGMENT ORDER DATED
06-01-2015 PASSED BY FAMILY COURT JUDGE SHIMOGA IN
CRL.MISC.71/2013 GRANTING MAINTENANCE IN FAVOUR
RESPONDENTS, ETC.

IN RPFC.No.120/2015:

BETWEEN:

1.   SRI SHESHNAIKA
     S/O SRI.SHYAMA NAIKA
     AGED ABOUT 28 YEARS,
     R/O.MALLAPURA VILLAGE,
     SHIKARIPURA TALLUK,
     SHIVAMOGGA DISTRICT
                                              ...PETITIONER
(BY SRI. BRIJESH PATIL., ADVOCATE)

AND:

1.   SMT SHILPA
     W/O SRI. SHESHNAIKA
     AGED ABOUT 24 YEARS,

2.   BABY DIVYA
     D/O SRI. SHESHNAIKA
     AGED ABOUT 4 YEARS,
     (MINOR REPRESENTED BY HER MOTHER
     RESPONDENT No.1)

     BOTH ARE:-
     RESIDING IN C/O. RATHNAMMA
                             -3-
                                          NC: 2024:KHC:5212
                                      RPFC No. 119 of 2015
                                  C/W RPFC No. 120 of 2015



     W/O LATE RAMESH NAIKA
     2ND CROSS, HANUMATHA NAGARA
     SHIVAMOGGA-577201
                                              ...RESPONDENTS

(RESPONDENT SERVED AND UNREPRESENTED)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY
COURTS ACT., PRAYING TO CALL FOR RECORDS IN
CRL.MISC.25/2015 PENDING BEFORE FAMILY COURT JUDGE,
SHIMOGA AND SET ASIDE THE JUDGMENT ORDER DATED
16-06-2015 PASSED BY FAMILY COURT JUDGE, SHIMOGA IN
CRL.MISC.25/2015 ORDER DATED 16-06-2015 WHEREIN THE
PETITIONER WAS TAKEN IMTO CUSTODY IN LIEU OF NBW
PASSED BY THE FAMILY COURT JUDGE, SHIMOGA IN
CRI.MISC.No.25/2015, ETC.

     THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                         ORDER

1. The learned counsel for the petitioner has filed a

memo dated 07.02.2024 for withdrawal of the present

petitions.

2. The memo is placed on record.

3. The petitions are dismissed as withdrawn.

Sd/-

JUDGE RK CT: SN